VRINGO INFRASTRUCTURE INC Vs. INDIAMART INTERMESH LTD

JUDGEMENT

(1.) This order shall dispose of an application being I.A. No.2112/2014 filed by the plaintiffs under Order 39 Rule 1 & 2 read with Section 151 CPC for confirmation of the ad interim stay granted on 03.02.2014 in the present suit.

(2.) Briefly stated the facts of the case are that the present suit for injunction has been filed by Vringo Infrastructure Incorporation, plaintiff No.1, a wholly owned subsidiary of Vringo Incorporation, plaintiff No.2. The plaintiff No.1 is alleged to have been founded in 2012 and is engaged in innovation and development of telecommunication technologies and intellectual property. It is alleged that plaintiff No.1's research and development efforts have resulted in filing over 25 patent applications in 2013 apart from the fact that the plaintiffs' intellectual property portfolio consists of patents and patent applications covering technologies pertaining to internet search and search advertising, handsets and telecommunications infrastructure and wireless communications. It is alleged that these patents and the patent applications have either been developed internally by the plaintiff No.1 or have been acquired from third parties.

(3.) The plaintiff No.2 is stated to have been founded in 2006 and till the recent sale of its mobile partnerships and application business in February, 2014, developed and distributed mobile application products and services through partnerships with handset manufactures and mobile network operators. The plaintiff No.2 offers its social and video ringtone mobile applications globally through mobile application stores.